Punjab-Haryana High Court
Devender Singh vs G Mohan Kumar on 18 May, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.O.C.P. No. 615 of 2016 (O&M)
DATE OF DECISION:18.05.2017
Devender Singh ..........Petitioner
Versus
G. Mohan Kumar ..........Respondent
BEFORE:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Mohit, Advocate for
Mr. R.A. Sheoran, Advocate
for the petitioner.
Mr. Vikas Thakur, Advocate for
Mr. Vivek Singla, Advocate
for the respondent.
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DAYA CHAUDHARY, J.
Learned counsel for the respondent submits that order passed by this Court on 12.2.2015 in C.W.P. No. 13088 of 2014 has been complied with as disability pension has been sanctioned to the petitioner vide order dated 17.5.2017.
Since the order passed by this Court in writ petition has been complied with, nothing survives in the present contempt petition and the same is disposed of accordingly.
In case the petitioner is still aggrieved in any manner or benefits have not been released to him he is at liberty to move an application for revival of the contempt petition.
May 18, 2017 (DAYA CHAUDHARY)
pooja JUDGE
Whether speaking/reasoned Yes
Whether reportable No
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